Employee State Insurance ... vs Kreative Powder Coating
2022 Latest Caselaw 358 Guj

      C/CA/135/2020                                ORDER DATED: 11/01/2022




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/CIVIL APPLICATION NO. 135 of 2020

                      In F/FIRST APPEAL NO. 42422 of 2019

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              EMPLOYEE STATE INSURANCE CORPORATION
                              Versus
                    KREATIVE POWDER COATING
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Appearance:
MS DIMPLE A THAKER(6838) for the Applicant(s) No. 1
RULE SERVED(64) for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                               Date : 11/01/2022
                                ORAL ORDER

Heard Ms.DA Thaker, learned advocate for the applicant. There is no representation on behalf of the respondent, though served.

The present application under Section 5 of the Limitation Act is preferred to condone the delay which has occurred in preferring First Appeal to assail the impugned judgment and award.

Considering the averments made in this application, the delay is condoned. The application stands disposed of. Rule is made absolute.

(A.G.URAIZEE, J) ALI